VISHNU Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the second accused in Crime No.233/2024 of the Paramangalam Police Station, Thrissur, which is registered against the accused (five in number) for allegedly committing the offences punishable under Ss. 341, 323 and 306 read with Sec. 34 of the Indian Penal Code, 1860 (in short, 'IPC'). The petitioner was arrested on 14/4/2024.

(2.) The gist of the prosecution case is that: the accused, in furtherance of their common intention and out of the previous animosity towards 'Arundas' (deceased), on 15/3/2024, at around 23.30 hours, had brutally manhandled the deceased. Due to the said assault, the deceased committed suicide by hanging in the bedroom of his rented house. The accused had abetted and instigated the deceased to commit suicide. Thus, the accused have committed the above offences.

(3.) Heard; Sri. M.R. Sasith, the learned counsel appearing for the petitioner and Smt.Neema T.V., the learned Senior Public Prosecutor.